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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(4) in Jodhpur Development Authority Act, 2009

(4)After a requisition order under sub-section (3) has been complied with, any person or his assistants and workmen subsequently continuing unauthorised development shall, on conviction, be punishable under section 66 of this Act, addition to the action under sub-section (3).